REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.          OF 2008 (Arising out of SLP (C.) No. 25067 of 2005)

Tejinder Kaur & Ors.      ..Appellants

Versus

Lady Constable Raj Kumari & Ors.               ..Respondents

With

CIVIL APPEAL NO.          OF 2008 (Arising out of SLP (C) No. 6173 of 2006)

With

CIVIL APPEAL NO.          OF 2008 (Arising out of SLP (C) No. 2512 of 2007)

J U D G M E N T

Dr. ARIJIT PASAYAT, J.

SLP (C) NO  .   25067 of 2005 and       SLP (C) No. 6173 of 2006  

1. Leave granted

2. These two appeals are inter linked and are therefore disposed of by

the  common judgment.   Challenge  in  each  case  is  to  the  judgment  of  a

Division Bench of the Punjab and Haryana High Court allowing in- part the

writ petition filed by Raj Kumari, the respondent No.1 in appeal relating to

SLP(C ) No. 25067 of 2005  and the appellant in the appeal relating to SLP

(C ) No. 6173 of 2006.

3. Background facts in a nutshell are as follows:

Raj Kumari  filed a writ  petition inter  alia  contending that  she  had

joined the Punjab  Police  Force  as Lady Constable.  During  the course of

service she became eligible to take B1 test examination which was held on

15.3.2002 for the purpose of being sent to Lower School Training Course.

Alongwith her,  the appellants in appeal  relating to SLP(C) No. 25067 of

2005   also  appeared.   When  the  results  were  declared,  the  aforesaid

appellants were shown as successful and Raj Kumari was informed that she

had not made the grade.  She was of the view that a lot of burgling had

taken place in the examination hall and favour was shown to some persons

to  make  the  grade.   She  submitted  a  written  request  to  the  Senior

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Superintendent of Police, Hoshiarpur for re-checking of her papers but the

request  was not granted.   She again made a similar request vide written

communication dated 3.4.2002 to the Deputy Inspector General of Police,

(in short the ‘DIG’) Jalandhar.  The same was also rejected.  She filed a writ

petition bearing CWP No. 7687 of 2002.  The State was directed to produce

the answer script of the Raj Kumari and the appellants in appeal relating to

SLP(C)  No.  25067  of  2005.   Upon  perusal  of  the  answer  scripts,  the

Division Bench felt that they need to be re-assessed. Accordingly notice was

issued to the appellants in appeal relating to SLP(C) No. 25067 of 2005 who

were  respondent  Nos.  6  to  10  in  the  writ  petition.   A  committee  was

constituted to re-assess the answer sheets.  However, the answer sheets of

only the writ petitioners and respondents Nos. 6 to 10 were re-assessed and

there was no re-assessment in respect of rest of the successful candidates.

Upon re-assessment the marks obtained by Raj Kumari, the writ petitioner

and the respondent Nos. 6 to 10  were as follows:

Candidate Marks  before reassessment  

Marks after reassessment  

Appellant  Rajkumari

47 47

Respondent No. 6 53 44 Respondent No. 7 50 46 Respondent No. 8 50 40

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Respondent No. 9 50 45 Respondent No. 10 50 48

The High Court noticed that upon re-assessment, the respondents 6 to

10 were given lesser marks than what they obtained prior to re-assessment.

The writ petition was disposed of accordingly.  The writ petitioner served a

notice for ascertaining her status as well as the status of respondent Nos. 6

to  10.   A  communication  dated  28.10.2004  was  received  by  the  writ

petitioner  from the  Senior  Superintendent  of  Police,  Hoshiarpur  that  her

status qua the marks remain the same.   The writ petitioner took the stand

that her answer script has not been properly checked and on re-assessment

respondent nos. 6 to 10 has not received the minimum grade of marks and,

therefore, their selections were to be set aside.

The  High  Court  directed  the  respondents  to  produce  the  original

records relating to the process of selection and the actual selection. Written

statements were filed.  It was pointed out that the respondent Nos. 6 to 10

had already been sent for training.  They had completed the training and as a

result of re-valuation after 2½  years the whole thing cannot be undone  as

that would cause loss to the State exchequer.  The High Court, however, felt

that though they have sent for the course for 2½ years earlier that would not

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confer any equity on them, It was however held that since writ  petitioner

had not made the grade, the writ petition was to be dismissed, so far as her

prayer for being sent to training for the Lower School course is concerned.

The selection of respondents 2 to 6 in the writ petition was set aside and it

was held that they shall not be entitled to any benefit of having completed

their course.

4. In support of the appeal, learned counsel for the appellants who were

respondent  Nos. 6 to 10 submitted that the procedural  guidelines  did not

permit  a  candidate  to  seek  re-evaluation  of  another  candidate’s  answer

script.  It was restricted to her papers alone, and therefore, by the impugned

judgment, the High Court should not have set aside their selection and that

too after they had completed the course of  

2 ½ years earlier.  It is pointed out that in the meantime they have gone from

List B to List C and also undergone training for the post of ASI in List D.

That being the situation the High Court’s judgment is indefensible. It is also

submitted that the appellant Raj Kumari cannot claim any benefit because

she had not made the grade.   

5. Learned  counsel  for  Raj  Kumari  on  the  other  hand  submitted  that

assessments done in her case were not proper. With reference to the copies

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of the  answer script  she submitted that  marks which ought to have been

allotted had not been allotted.   

6. We find that the guidelines really provide for request by the candidate

for re-assessing of his/her marks and there is  no scope for asking for re-

assessment in the case of other candidates.  But in view of the earlier order

of the High Court that question has become academic.  It is to be noted that

the respondent Nos. 6 to 10 in the writ petition had completed 2 ½  years of

training.  In the meantime they had appeared in List B, C and List D.   

7. In view of the aforesaid peculiar situation we set aside that part of the

order of the High Court by which their selection was set aside.  It would be

inequitable to deprive them the benefits of what had been extended to them.

Deficiency, if any,  in not allotting proper marks as done by the authorities

cannot  deprive  them of  the  benefit  which  they  have  obtained.   It  is  not

shown that they were a party to the wrong allotment of marks at the original

stage.  The position may have been different if that was so.  That being so,

their  appeal  is  allowed.  But  the  appellant  Raj  Kumari  has  not  made the

grade.  Therefore,  her  appeal  deserves  to  be  dismissed,  which  we  direct.

There is no substance in the plea that some of the appellants in the other

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appeal had secured lesser marks than her. But because of the circumstances

highlighted above, we feel that the analogy cannot be extended to her.  The

appeals are accordingly disposed of.        

SLP(C ) No. 2512 OF 2007

1. Leave granted.   

2. In this present case the appellants have questioned correctness of the

order passed by the High Court declining to consider their prayer about the

impropriety in the process of re-assessment done.  It was their case that they

came to know from the return filed by the State government  that  the re-

assessment was done by the Board which was not properly constituted.  It

is,  therefore,  their  case that  re-assessment as  done has no legal  sanction.

The High Court declined to interfere as the connected matters were pending

before this Court.

3. In view of the orders passed in appeal relating to SLP(C)   No. 25067

of  2005,  there  is  no  necessity  for  dealing  with  the  stand  taken  by  the

appellants.

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4. The appeal is accordingly disposed of.

……….……...............................J. (Dr. ARIJIT PASAYAT)

……………….………...............J. (C.K.THAKKER)

……………….………...............J. (LOKESHWAR SINGH PANTA)

New Delhi, November 5,  2008

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